SUSHMA NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this Writ Petition, the petitioners have prayed for the following reliefs : -

(2.) This Court directed conducting of ossification test on petitioner No. 2. The report is before us, which shows that the Chief Medical Officer, Nainital, has reported that the petitioner No. 2 is more than 20 years old. The repot submitted by the learned Deputy Advocate General be kept on record.

(3.) The Hon'ble Supreme Court has observed in the case of Jaya Mala Vs Home Secretary, Government of Jammu and Kashmir and others, AIR 1982 SUPREME COURT 1297, that the margin of error in age ascertained by radiological examination is two years on either side. In that view of the matter, and in view of the documents filed, we hold that the petitioner No. 2 has attained the age to get married as per his own choice.